Section 21 in The M.P. Homoeopathy Council (General) Rules, 1976
21.
(1)When an amendment to any motion is moved and seconded or when two or more such amendments are moved and seconded, the President shall, before taking the sense of the Council or the Committee thereon, read to the Council or the Committee the terms of the original motion and the amendment or amendments proposed.(2)If there be more than one amendment to a motion the President shall decide the order they shall be taken in.(3)An amendment to a motion shall be put the vote first.
